Preet Kaur And Others vs State Of Punjab And Others
2024 Latest Caselaw 5971 P&H

Punjab-Haryana High Court

Preet Kaur And Others vs State Of Punjab And Others on 15 March, 2024

Bench: Sanjeev Prakash Sharma, Kirti Singh

                                                     Neutral Citation No:=2024:PHHC:037654-DB




                                                   {2024:PHHC:037654-DB}

113
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
                                                     CWP-6101-2024 (O&M)
                                               Date of Decision: 15.03.2024
PREET KAUR AND OTHERS                                            ........Petitioners
                                                      V/s.

STATE OF PUNJAB THROUGH THE CHIEF SECRETARY,
GOVERNMENT OF PUNJAB, PUNJAB CIVIL SECRETARIAT AND
OTHERS
                                       ........Respondents

CORAM:       HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA.
             HON'BLE MS. JUSTICE KIRTI SINGH.

Present:     Mr. Pardeep Singh Mirpur, Advocate for the petitioners.

             Mr. Arjun Sheoran, DAG, Punjab.

         ***
SANJEEV PRAKASH SHARMA, J. (Oral)

1. It is informed that the judgments relied upon by the petitioners

in the cases of Ajay Kumar Singla & Others vs. State of Punjab and others in

CWP-17064-2017, decided on 16.02.2023; Rajinder Kumar and others vs.

State of Punjab and others in CWP-7382-2019, decided on 27.03.2023;

Dr.Vishvdeep Singh and others Vs. State of Punjab and others in CWP-6391-

2016, decided on 26.10.2018; and Gurwinder Singh and others Vs. State of

Punjab and others in CWP-8922-2017, decided on 13.09.2018; are subject

matter of challenge before the Supreme Court in SLP (Civil) No.24345 of

2023/Diary No.41783/2023 titled as State of Punjab and others vs. Ashish

Swaroop and others, wherein the Supreme Court has passed an interim order

staying the operation of the said judgments passed by this Court.

2. In view thereof, learned counsel for the petitioners prays to

withdraw the present petition at this stage.

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Neutral Citation No:=2024:PHHC:037654-DB

{2024:PHHC:037654-DB} CWP-6101-2024 (O&M)

3. Granting him liberty, this Writ Petition is dismissed as

withdrawn at this stage.

4. It is made clear that the petitioners can move appropriate

application, if they so choose, before the Supreme Court for raising their

personal grievances.

5. All pending applications filed in this case shall stand disposed of

accordingly.

                                                 [SANJEEV PRAKASH SHARMA]
                                                           JUDGE


March 15, 2024                                          [KIRTI SINGH]
Ess Kay                                                    JUDGE

          Whether speaking / reasoned            :         Yes     /   No
          Whether Reportable                     :         Yes     /   No

Neutral Citation No:=2024:PHHC:037654-DB

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